ATUL KUMAR MOUDGIL Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Brijesh Sharma, learned counsel for the petitioner. Ms. Sudha Shrivastava, learned Panel Lawyer for the respondents No. 1 and 2/State. Shri R.D.Jain, learned senior counsel with Shri Sangam Jain, learned counsel for respondent No. 3.

(2.) With consent, heard finally.

(3.) Present petition has been filed by the petitioner being aggrieved by the action and inaction of the respondents, whereby, the petitioner has not been given appointment on the post of Deputy Director, Public Instructions. Petitioner has prayed the following reliefs:-